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[Cites 0, Cited by 0] [Section 53] [Entire Act]

State of West Bengal - Subsection

Section 53(i) in The West Bengal Non-Agricultural Tenancy Act, 1949

(i)in the case referred to in clause (a) or in clause (b) of sub-section (1) of section 51 shall forthwith forward the same by postal money-order to the address of the landlord ; and